Punjab-Haryana High Court
Labh Singh Ahluwalia Son Of S. Ajmer ... vs State Of Punjab And Others on 2 February, 2011
Bench: Ranjan Gogoi, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 1948 of 2011
Date of decision:- 02.02.2011
Labh Singh Ahluwalia son of S. Ajmer Singh Ahluwalia r/o Ward No.
6, near Fauji Tyre House, Bypass Road, Amloh, Fatehgargh Sahib.
......Petitioner
Vs
State of Punjab and others.
......Respondents
CORAM:-HON'BLE MR. JUSTICE RANJAN GOGOI, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. H.P.S. Ishar, Advocate,
for the petitioner.
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RANJAN GOGOI, A.C.J. (ORAL)
After hearing the learned Counsel for the petitioner and on due consideration of the facts of the case, we are of the view that instead of entertaining this PIL it will be appropriate to direct the respondent No. 3, namely, Municipal Council, Amloh through Sub Divisional Magistrate-cum-Administrator, Amloh, District Fatehgarh Sahib, Punjab to dispose of the petitioner's representation dated 18.12.2010 (Annexure P2) by passing a reasoned order within 30 days from the date of receipt of a copy of this order.
This will dispose of the PIL.
(RANJAN GOGOI) ACTING CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 02.02.2011 Amodh